Section 19(3)(c) in The Chhattisgarh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 2006

[Cites 0, Cited by 0] [Section 19(3)] [Section 19] [Entire Act]

(c)a defaulter or land revenue or water tax or charges payable either to the State Government or to the Farmers' Organisation :

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